MAMUN SHAIKH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner has approached this Court under Article 226 of the Constitution of India, 1950 against an order of termination dated August 17, 2018 passed by the District Recruitment Committee & Executive Committee, South 24 Parganas praying for the setting aside of the said order of termination from service and reinstatement to his erstwhile position.

(2.) By a Memo No. CMOH(SPG) DH & FWS/5395 dated December 29, 2015 the District Health & Family Welfare Samity, South 24 Parganas from the office of the Chief Medical Officer of Health published an advertisement on their website and initiated the process of appointment for different posts under the National Health Mission (NHM), Department of Health & Family Welfare, Government of West Bengal.

(3.) The said advertisement constitutes a binding representation made to the public by the respondent authorities. The representation made to the public so far as the essential conditions of eligibility were concerned, for the post of Senior Treatment Supervisor, comprised, inter alia, the following: - "(1) Bachelor Degree OR Recognized Sanitary Inspector's Course. (2) Certificate course in computer operation (minimum 2 months). (3) Permanent twowheeler driving & should be able to drive two-wheeler (with gear)."